Delhi High Court - Orders
Essel Finance Advisors And Management ... vs Sanjeev Srivastva & Ors on 19 January, 2021
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~9 (company matter)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CCP.(CO). 4/2020 in
+ CO.PET. 357/2015
ESSEL FINANCE ADVISORS
AND MANAGEMENT LLP AND ANR. . ... Petitioners
Through: Mr. Hardik Sharma, Adv.
versus
SANJEEV SRIVASTVA & ORS. .... Respondents
Through: Mr. Keshav Mohan, Mr. Rishi
K. Awasthi, Mr. Piyush Vatsa
and Mr. Prashant Kumar, Advs.
for the respondents
Ms.Sangeeta Chandra, Adv. for
O.L.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 19.01.2021 CO.APPL. Nos. 324/2020 and 381-382/2020 in CCP.(CO). 4/2020 in CO.PET. 357/2015
1. An adjournment is sought on behalf of the applicant on the ground that the instructing Counsel, who has to brief arguing Counsel who appears in the matter, is unwell.
2. Renotify on 16th March, 2021.
C. HARI SHANKAR, J.
JANUARY 19, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:21.01.2021 18:25:13